Bombay High Court
Pinky Rani Ashok Kumar Dubey And Anr vs Kishore Kumar Dubey on 4 February, 2020
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
TESTAMENTARY SUITS NO. 17 OF 2019
In
TESTAMENTARY PETITION 988 OF 2018
Pinky Rani Ashok Kumar Dubey And Anr. ....Petitioner
V/S
Kishore Kumar Dubey ....Respondent
CORAM : A. K. MENON, J
DATE : 4th February, 2020
P.C. :
On account of paucity of time the matter stand adjourned to as per
CMIS. If ad-interim relief is granted and is operative till today, the same will operate till the next date. If ad-interim relief not granted for limited period the said order will remain unaffected.
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